Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ...
2025 Latest Caselaw 3390 Cal/2

Calcutta High Court

Sri Sri Iswar Gajalakshmi Mata ... vs Marshall Sons And Company (India) ... on 5 December, 2025

Author: Sugato Majumdar

Bench: Sugato Majumdar

OD-6

                IN THE HIGH COURT AT CALCUTTA
              ORDINARY ORIGINAL CIVIL JURISDICTION
                         ORIGINAL SIDE

                       IA NO. GA/115/2025
                         In EC/309/2019


       SRI SRI ISWAR GAJALAKSHMI MATA THAKURANI AND ORS.
                               Vs
       MARSHALL SONS AND COMPANY (INDIA) LIMITED AND ORS.



  BEFORE:
  The Hon'ble JUSTICE SUGATO MAJUMDAR
  Date : 5th December, 2025.

                                                                Appearance:
                                               Mr. Abhrajit Mitra, Sr. Adv.
                                            Mr. Suddhastva Banerjee, Adv.
                                                  Ms. Radhika Singh, Adv.
                                               Mr. Sourojit Dasgupta, Adv.
                                                            Mr. S. Sen, Adv.
                                                 Mr. A. Chakraborty, Adv.
                                                   ...for the decree-holders

                                        Mr. Sunil Kumar Singhania, Adv.
                                            Mr. Kalpana Singhania, Adv.
                                                     ... for respondents

Mr. Noelle Banerjee, Adv.

Mr. B. Jha, Adv.

Ms. Anushka Ghosh, Adv.

...for applicant

Mr. Sanjiv. Kr. Trivedi, Adv. Mrs. Iram Hassan, Adv. Mr. Sanket Sarawgi, Adv. Mr. Himanshu Bhawsinghka, Adv.

...for the judgment debtor

Mr. Amit Kumar Nag, Adv. Ms. Ranjabati Roy, Adv. Mr. Yuvaraj Bhattacharyya, Adv. Ms. Tapashya Bhattacharya, Adv.

...for the applicants

Mr. Bikramjit Mondal, Adv.

Ms. Smita Mukherjee, Adv.

Ms. Saheli Bose, Adv.

...for the applicant

The Court:- The matter is released from this Court and placed before the

Bench having the determination of execution.

(SUGATO MAJUMDAR, J.)

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